S SYED IBRAHIM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection dated 22.4.2016 passed by the second respondent, rejecting the claim of the writ petitioner for appointment on compassionate grounds, is under challenge in the present writ petition.

(2.) The learned counsel, appearing on behalf of the writ petitioner, vehemently contended that the father of the writ petitioner Shri Syed Bashid, was employed as Junior Drafting Officer in the Public Works Department and died on 20.12.2003, while he was in service.

(3.) On account of the sudden demise of the father of the writ petitioner, the mother of the writ petitioner initially submitted an application within the time limit prescribed. The mother of the writ petitioner requested the competent authorities to provide the benefit of appointment to the daughter of the deceased employee.